COURT ARCHIVE

Madras High Court judgments, 2011

5,053 judgments · page 205 of 253

High Courts28 Feb 2011Dismissed

E. Vanaroja, E. Raja (alias) E. Balasubramani and N. Kala (alias) N. Janaki Vs S.K. Krishnan and Others

Madras High Court · (2011) 2 LW 921

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 9Constitution of India, 1950 — Article 227

High Courts28 Feb 2011Dismissed

P. Ramachandran Vs Deputy Commissioner of Police and Commissioner of Police

Madras High Court · (2011) 02 MAD CK 0362

Penal Code, 1860 (IPC) — Section 224, 302, 341Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3

High Courts28 Feb 2011Dismissed

P. Murugeshan Vs The Regional Transport Officer, The Transport Commissioner-cum-State Transport Authority and The Managing Director, Tamilnadu State Transport Corporation (Salem) Limited

Madras High Court · (2011) 02 MAD CK 0359

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 100(3), 104, 88(1)

High Courts28 Feb 2011

Thiru. C. Jayaraman Vs The Revenue Divisional Officer

Madras High Court · (2011) 02 MAD CK 0354

High Courts28 Feb 2011

T. Elavarasan Vs The Commissioner of Customs (Airport), Anna International Terminal, The Additional Commissioner of Customs (Airport) and The Deputy Commissioner of Customs (AIU), Anna International Terminal

Madras High Court · (2011) 266 ELT 167

Baggage Rules, 1978 — Rule 9Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110, 111, 112, 125, 125(1)

High Courts28 Feb 2011

N. Ganesan Vs The State of Tamil Nadu

Madras High Court · (2011) 02 MAD CK 0350

Constitution of India, 1950 — Article 14, 16, 309

High Courts28 Feb 2011Dismissed

T.B. Jani Basha Vs The State of Tamil Nadu and The Managing Director, Tamil Nadu State Transport Corporation (Villupuram) Ltd.

Madras High Court · (2011) 02 MAD CK 0349

Tamil Nadu Pension Rules, 1978 — Rule 21, 43(2)

High Courts28 Feb 2011Dismissed

C. Arunachalam, Lakshmi and Arukkani Vs The Special Tahsildar (Land Acquisition) and Executive Engineer and Executive Officer

Madras High Court · (2011) 02 MAD CK 0340

Land Acquisition Act, 1894 — Section 10, 18, 9(1), 9(3)

High Courts28 Feb 2011

Sahithi Enterprises Vs The Commissioner of Customs (Seaport-Imports), The Additional Commissioner of Customs (Gr. 5A) and Director General of Foreign Trade and Ex-officio Additional Secretary to the Government of India, Ministry of Commerce and Industry, Department of Commerce

Madras High Court · (2011) 02 MAD CK 0335

High Courts28 Feb 2011

Kumar Vs Balaraman and Others

Madras High Court · (2011) 02 MAD CK 0334

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 73Specific Relief Act, 1963 — Section 12

High Courts28 Feb 2011Dismissed

J. Jeyakumar Vs Chairman, General Secretary Madras Port Trust Labour and The Central Government Industrial Disputes Tribunal-cum-Labour Court

Madras High Court · (2011) 02 MAD CK 0332

Madras Port Trust Employees (Classification, Control and Appeal) Rules, 1988 — Rule 22Madras Port Trust Employees (Conduct) Regulations, 1987 — Regulation 3, 3(8), 4(7)

High Courts28 Feb 2011Dismissed

S.P. Sankara Narayanan Vs R. Prabhakaran and Others

Madras High Court · (2011) 02 MAD CK 0314

High Courts28 Feb 2011Dismissed

Sri. Gomathy Mills Private Limited Vs Tamil Nadu Electricity Regulatory Commission, The Chairman, Tamil Nadu Electricity Board (TNEB) and The Superintending Engineer, Tirunelveli Electricity Distribution Circle, Tamil Nadu Electricity Board (TNEB)

Madras High Court · (2011) 02 MAD CK 0307

High Courts28 Feb 2011Dismissed

K. Ravi Vs K. Victoria and Others

Madras High Court · (2011) 02 MAD CK 0301

Madras City Tenants Protection Act, 1922 — Section 2(4), 3, 9

High Courts28 Feb 2011Dismissed

Hari and Company A partnership firm Vs St. Antony's Traders

Madras High Court · (2011) 3 CTC 545 : (2011) 4 MLJ 209 : (2011) 8 RCR(Criminal) 2905

Admiralty Courts Act, 1861 — Section 5Constitution of India, 1950 — Article 141, 225, 4Government of India Act, 1915 — Section 106

High Courts28 Feb 2011Dismissed

Rt. Rev. Aruldoss, The Treasurer and Tamil Evangelical Lutheran Church Vs Moses Thambi Pillai, The Inspector General of Registration and The District Registrar Dr. B. Vijayan Vs Rt. Rev. Aruldoss and Others

Madras High Court · (2011) WritLR 565

Tamil Nadu Evangelical Lutheran Church Rules, 1991 — Rule 120, 128, 161Tamil Nadu Societies Registration Act, 1975 — Section 14, 15, 15(3), 15(4), 15(5)

High Courts28 Feb 2011

Sai Graphics Vs The Commissioner of Customs (Seaport-Imports), Director General of Foreign Trade and Ex-officio Additional Secretary to the Government of India, Ministry of Commerce and Industry, Department of Commerce

Madras High Court · (2011) 02 MAD CK 0169

High Courts28 Feb 2011

Jai Maa Durga Traders Vs The Commissioner of Customs (Seaport-Exports), The Additional Commissioner of Customs (Group-7B) and Director General of Foreign Trade and Ex-officio Additional Secretary to the Government of India, Ministry of Commerce and Industry, Department of Commerce

Madras High Court · (2011) 02 MAD CK 0168

High Courts28 Feb 2011Dismissed

N. Chinnavan Vs The Management, Dharmapuri District Central Co-operative Bank Ltd. and The Presiding Officer, Labour Court

Madras High Court · (2011) 02 MAD CK 0167

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 33C(2)Payment of Gratuity Act, 1972 — Section 14, 2

High Courts28 Feb 2011

Topnotch Infotronix India Pvt. Ltd. Vs The Commercial Tax Officer

Madras High Court · (2011) 02 MAD CK 0165